Report No. 13
127. Section 171.-
It has been suggested that share and stock-brokers should be included in the list of lien-holders. But the suggestion is not warranted by commercial usage and no inconvenience seems to have been caused by the absence of share and stock-brokers from the list of lien-holders given in this section. Moreover, there is a saving provision by which a lien might be created by an express contract. We cannot accept the suggestion.
128. Sections 172-177.-
No change is recommended in sections 172 to 177.
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